Section 172(1) in The Gujarat Municipalities Act, 1963
(1)A Chief Officer after due notice to the occupier may inspect any sewer, drain, privy, water-closet, urinal, house gully or cesspool; and for that purpose, at any time between sunrise and sunset may enter upon any lands or buildings with assistants and workmen, and cause the ground to be opened where he or they may think fit, doing as little damage as may be.
